When a case is remanded for a trial of issues or for the taking of additional evidence, a date for the further hearing of the appeal should invariably be fixed. If the remand is under Rule .25, a definite time, subsequent to the return of the record to the appellate Court, should be allowed within which the parties may file a memorandum of objections to the findings. If no definite period has been allowed for the filing of a memorandum of objections, the appellate Court should either postpone the hearing of the appeal, or should ascertain and record the objections of the parties or either of them, or should ascertain and record that neither party has any objections to advance.
